Pankaj Chauhan vs The State Of U.P. And 2 Others
2022 Latest Caselaw 723 ALL

Citation : 2022 Latest Caselaw 723 ALL
Judgement Date : 7 April, 2022

Allahabad High Court

Pankaj Chauhan vs The State Of U.P. And 2 Others on 7 April, 2022

Bench: Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - A No. - 4854 of 2022
 

 
Petitioner :- Pankaj Chauhan
 
Respondent :- The State Of U.P. And 2 Others
 
Counsel for Petitioner :- Javed Raza
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Siddharth,J.

The petitioner has approached this court praying for grant of relief as per judgment passed in Special Appeal (Defective) No. 343 of 2021 (Abhishek Srivastava and 14 others vs. State of U.P. and others).

In the aforesaid judgment special appeal court has clearly held that the benefit of the judgment shall only be given to the appellant and the writ petitioner if they are short of one mark and not to others. Petitioner has not claimed that he was either the petitioner or appellant in the special appeal aforesaid. Therefore, in view of the aforesaid Division Bench judgment no relief can be granted to the petitioner.

The petition is accordingly, dismissed.

Order Date :- 7.4.2022

Rohit